High Courts12 Mar 1999
Sherene Vs The Commissioner of Police, Office of the Commissioner of Police, Egmore, Chennai-8. and others
Madras High Court · (2000) 1 CTC 8
National Security Act, 1980 — Section 3(2)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 50 of 64
High Courts12 Mar 1999
Mansion Owners Association Vs The Secretary Home Department Government of Tamil Nadu, Chennai-9 and another
Madras High Court · (1999) CriLJ 2547 : (1999) 2 CTC 456 : (1999) 3 RCR(Criminal) 479 : (2000) WritLR 402
Madras City Police Act, 1888 — Section 34, 35, 37Tamil Nadu Public Health Act, 1939 — Section 3(21)
High Courts12 Mar 1999
Danday Knit Garments and Another Vs Subiksha Spinners (P.) Ltd.
Madras High Court · (2003) 115 CompCas 307 : (2000) CriLJ 624
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Mar 1999
The Superintending Engineer, TNEB Basin Bridge, Power House, Chennai-12 and three others Vs Thangaprakasam
Madras High Court · AIR 1999 Mad 365 : (1999) 4 CivCC 137 : (1999) 2 CTC 614 : (2000) 1 LW 556 : (1999) 4 RCR(Civil) 68
Electricity (Supply) Act, 1948 — Section 42Electricity Act, 1910 — Section 12, 13, 14, 15, 16Telegraph Act, 1885 — Section 10
High Courts11 Mar 1999Dismissed
Annamalai Cotton Mills (P) Ltd. Vs The Tamil Nadu Electricity Board
Madras High Court · AIR 1999 Mad 420
Electricity (Supply) Act, 1948 — Section 49
High Courts10 Mar 1999
Arumugham Vs State
Madras High Court · (1999) 1 CTC 725 : (2000) 67 ECC 61
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50
High Courts10 Mar 1999
K.R. Santharam Vs The Commissioner, Madurai City Municipal Corporation
Madras High Court · (2000) 1 CTC 518
Madurai City Municipal Corporation Act, 1919 — Section 168, 210, 390A, 483Madurai City Municipal Corporation Act, 1971 — Section 168
High Courts10 Mar 1999
Workmen (represented by General Secretary, Presiding Officer E.I.D. and S.F. Ltd., Labour Union) Vs P.O., Additional Labour Court and Others
Madras High Court · (2001) 3 LLJ 588
Industrial Disputes Act, 1947 — Section 25F, 33C(2)
High Courts10 Mar 1999
S. Muthusaravanan Vs Deputy Registrar, Co-Operative Societies (Housing), Special Officer, Avanashi Co-operative Housing Society
Madras High Court · (1999) 2 MLJ 188
High Courts09 Mar 1999
Seeniammal alias Indirani Vs Piramasankari alias Kamalam and 7 others
Madras High Court · (1999) 2 CTC 13 : (1999) 2 LW 581 : (1999) 2 MLJ 440
Tamil Nadu Debt Relief Act, 1972 — Section 2(7)Tamil Nadu Debt Relief Act, 1980 — Section 2, 3
High Courts09 Mar 1999Dismissed
Umakandhan Vs P.M.A.N. Beema Raja Nadar
Madras High Court · AIR 1999 Mad 265 : (1999) 2 LW 282
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Mar 1999Allowed
Ramakrishna Mission Ashram Vs State of Tamil Nadu and Others
Madras High Court · AIR 1999 Mad 355 : (1999) WritLR 557
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Constitution of India, 1950 — Article 226
High Courts09 Mar 1999
S. Udayakumar Vs The Special Tribunal for Co-Operative Cases, Madurai District Judge (Madurai) and two Others
Madras High Court · (1999) 2 CTC 618 : (1999) 3 MLJ 138
Constitution of India, 1950 — Article 226
High Courts09 Mar 1999
The Management of Thiruvalluvar Transport Corporation Ltd., Pallavan Salai, Madras-600 002 Vs K. Ayyavu and The Presiding Officer, Labour Court, Tirunelveli
Madras High Court · (1999) 03 MAD CK 0073
Evidence Act, 1872 — Section 114
High Courts09 Mar 1999
S.K.S. Rajamani Nadar and Another Vs Tuticorin Small Scale Salt Manufacturers Association and Another
Madras High Court · (1999) 2 MLJ 343
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 254
High Courts09 Mar 1999Allowed
Anna Transport Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2000) 1 LLJ 411 : (1999) 2 MLJ 257 : (2000) WritLR 360
High Courts09 Mar 1999
Saroja and 3 others Vs Gopal and 3 others
Madras High Court · (1999) ACJ 1103 : (2001) 106 CompCas 666 : (1999) 2 CTC 37 : (1999) 2 LW 11 : (1999) 2 MLJ 436 : (1999) 3 RCR(Civil) 477
Motor Vehicles Act, 1988 — Section 103
High Courts09 Mar 1999
Lakshmi Aachi and another Vs Parvathi Achi (died) Alagappa Chettiar (a) Alagn Chettiar
Madras High Court · (1999) 2 CTC 40 : (1999) 2 LW 291 : (1999) 2 MLJ 433
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19
High Courts09 Mar 1999Allowed
D. Jothi Vs K.R. Kandasamy and Others
Madras High Court · (2000) CriLJ 292 : (1999) 2 LW 676
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 199, 482Penal Code, 1860 (IPC) — Section 191, 193, 197, 199
High Courts09 Mar 1999
T.K.M. Thampi Vs The Chairman, IBP-Balmer Lawrie Group of Companies, The Managing Director, Balmer Lawrie and Company, Ltd., The General Manager (HR), Balmer Lawrie and Company, Ltd. and The General Manager (Chennai), Balmer Lawrie and Company, Ltd.
Madras High Court · (1999) 03 MAD CK 0007
Central Civil Services (Pension) Rules, 1972 — Rule 4, 4(1), 48A(4), 5Constitution of India, 1950 — Article 14, 16, 19, 21, 217(1)General Clauses Act, 1897 — Section 3(35)